REGENT COMPUTRONICS PVT. LTD.

Anand Shukla And Anr. Appellant

V/S

Smt. Murti Mittal Respondents

Referred Judgements :-

DHARAM PAL V. AMI LAL [REFERRED TO]
MANGAL SINGH V. MAN SINGH [REFERRED TO]
KARIYAPPA V. HAIDAPPA [REFERRED TO]
SURYA DEV RAI V. RAM CHANDER RAI AND ORS. [REFERRED TO]
WILLIAMS VS. LOURDUSAMY [REFERRED TO]
SARUP SINGH VS. DARYODHAN SINGH [REFERRED TO]
EVURU VENKATA SUBBAYYA VS. SRISHTI VEERAYYA [REFERRED TO]
NARI CHINNABBA CHETTY VS. E CHENGALROYA CHETTY [REFERRED TO]
JOSEPH ALIAS KOCHU VS. MAKKARU PILLAI [REFERRED TO]
KARIYAPPA VS. HALADAPPA [REFERRED TO]
MURARI LAL VS. NAWAL KISHORE [REFERRED TO]
GURCHARAN SINGH VS. GURUDWARA SHRI SINGH SABHA [REFERRED TO]
HEM CHANDRA NASKAR VS. NARENDRA NATH BOSE [REFERRED TO]

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 29.5.2010, Annexure P9, and order dated 12.10.2009, Annexure P7, passed by learned Civil Judge, Junior Division, Ambala Cantt., in execution proceedings instituted by Respondent-decree holder against present Petitioners.

(2.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully, including the impugned orders passed by learned trial Court.

(3.) Facts relevant for the decision of present revision petition are that a suit for permanent injunction was filed by Respondent-decree holder against the present Petitioners-judgment debtors in respect of common street shown in red and marked by letters ABCD' in the site plan, situated between House Nos. 6352/10/2,3,4 and 6352/10/1 at Nicholson Road, Amabala Cantt.

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ANAND SHUKLA AND ANR. Vs. SMT. MURTI MITTAL

Referred Judgements :-

JUDGEMENT

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